Section 8(2) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012
(2)[ Where the Bureau decides to undertake check-verification on its own, it shall appoint an accredited energy auditor, who has not performed the verification functions with respect to the concerned designated consumer, to conduct the check-verification and in any other case, the Bureau shall initiate action in accordance with the following procedure, namely:-] [Substituted 'The Bureau shall initiate action in accordance with the following procedure, namely' by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).](a)a notice shall be issued to the designated consumer as well as to the accredited energy auditor who had submitted the verification report with a copy to relevant state designated agency, to provide comments in reply to the said notice [within two months] [Substituted 'within ten working days' by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).] from the date of receipt of aforesaid notice;(b)the comments furnished by the designated consumer and accredited energy auditor shall clearly state that-(i)they stand by the compliance report and verification report submitted by them and submit a confirmation report giving point wise replies with necessary documents in response to the said notice; or(ii)they accept the errors or inconsistencies or misrepresentation pointed out in the aforesaid notice and shall give detailed explanations in respect of each point in the notice and work out the impact of such errors or inconsistencies or misrepresentation on the submitted compliance report;(c)within ten working days from the date of the receipt of the comments referred to in clause (b), Bureau shall after taking into consideration the said comments, decide to undertake or not to undertake review and the Bureau shall record the reasons in writing for its decision;(d)where the Bureau, in consultation with state designated agency, decides to undertake review,(i)it shall appoint an accredited energy auditor, who has not performed the verification functions with respect to the concerned designated consumer, to conduct the check-verification;(ii)on a complaint, the said check-verification shall be carried out at the cost of the complainant;(e)where the Bureau decides not to undertake the said review, the designated consumer, his accredited energy auditor, and the complainant shall be informed in that regard in writing.
